Karnataka High Court
Mruthyunjaya S/O. Veerbhadrappa ... vs The State Of Karnataka on 9 February, 2012
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
IN THE HIGH COURT OF KARNATAKA CIRCUIT BENCH AT DHARWAD Dated this the ¥" day Of February, 2012 Before THE HON'BLE MR JUSTICE HUL a VADIG. RAMESH Criminal Petition 1152 / 2072 a -_ Between: | | Mruthyunjaya, 35 years S/o Veerbhadrappa Tondur Business, R/o Kandak Road Haveri District Petitioner (By Sri Vijayendia. Adv S And: State of Karnataka - oO 7 * Respondent (By Sri Anand K Navelgiinath. GP) - The Petition is filed under 8. 439, Cr.PC praying to enlarge z the-petitiorier "on 'bail in Crime No.184/2011 before the Haveri Town _ Polices. | ~The Pétition coming on for Orders this day, the Court made the foliowing: er ORDER
On the allegation of misappropriation to the luie oF Rs.4.87.978/- . case has been registered against the petitiorier for the. offence under S.406, 409 and 420, IPC. -
According to the submission made, "petitiones is. a Junot Executive and not a Cashier. Petitioner is said to be in custody. By imposing suitable conditions, petisionst could. be considered for grant of bail, Petition is-allowed. © Petitioner be released on bail on he executing a persenal bend for Rs/iJakh and a surety for the said sum to the concerned police. in conection with Crime No.184/2011 of Haveri Towti Police. subject to the condition - he shall not tamper the prosecution witnesses and he shall make himself available to the Sd/-« JU